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Judgment
5 paragraphs · 106 words
1.
Mr. Gaurav Singh, Advocate, present for the petitioner.
2.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
3.
The First Information Report has been lodged by respondent No. 3 which has been registered as Case Crime No.379 of 2017, under Section 306 of IPC, at Police Station- SIDCUL, District- Haridwar implicating the present petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.
4.
Considering the overall facts and circumstances of the case and the nature of offence, no interference is being called for by this Court in the matter.
5.
Consequently, the writ petition stands dismissed.